RAMESHBHAI MAGANBHAI Vs. COMMISSIONER OF POLICE SURAT CITY

JUDGEMENT

(1.) Petitioner has challenged the detention order passed against him on 21-9-1989, by the Commissioner of Police, Surat City in exercise of the powers conferred by sub-sec. (1) of Sec. 3 of the Gujarat Prevention of Anti- Social Activities Act, 1985 ("the Act" for short hereinafter). The detaining authority passed the detention order with a view to preventing him from acting in any manner prejudicial to the maintenance of public order in the area of Sachin Police Station in Surat City.

(2.) The detaining authority alleged that there were 12 cases filed against the petitioner under the Bombay Prohibition Act during the period from 1986 to 1989 out of which 10 cases were pending in the Court and one case was pending for Police investigation and in one case the petitioner was convicted.

(3.) It was alleged that the petitioner was dealing in illegal liquor and he was engaged in selling and transporting country liquor. It was further alleged that he was harassing persons who refused to help him and he was taking law into his hand and he was also beating the persons.